COMMISSIONER SURVEY SETTLEMENT Vs. INDUPURU RAGHAVA REDDY

JUDGEMENT

(1.) Introduction

(2.) Jadagogula Agraharam, Hamlet of Juvvaladinne Village with an extent of Acs.812.33 in survey No. 321/B is inam village. The petitioners claim that their grandfather purchased Acs.111.52 under registered sale deed dated 25.11.1938 from the original inamdars. Again on 18.12.1938, another extent of Acs.302.67 was purchased. In a subsequent family partition, father of the petitioner got Acs. 133.60 towards his share and statedly their mother purchased another extent of Acs.44.66 under sale deed, dated 14.06.1971. The petitioners claim that the total extent of Acs. 178.43% is in their possession where they were raising crops.

(3.) The Inams Act came into force on 14.12.1956. The authorities completed formalities and took over the inam village by 1977. In the meanwhile, the State of Andhra Pradesh inserted Section 2-A in the Act by A.P. Amendment Act No. 2 of 1975 with effect from 20.06.1975. The SDT then passed orders declaring Acs.727.32, out of an. extent of Acs. 812.32 as coming within the purview of Section 2-A and that it stands vested in the Government. The petitioner then filed appeal. The RDO allowed the appeal on 09.07.1978 and remanded the matter to SDT for fresh enquiry after giving an opportunity to the petitioners. In the meanwhile, the petitioners filed W.P. No. 1820 of 1978 questioning the validity of Section 2-A of the Act which was dismissed on 23.12.1983. The matter was carried in appeal to Supreme Court. The civil appeal was dismissed on 03.01.1997.